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Union of India - Section
Section 24 in The Cattle-Trespass Act, 1871
24. Penalty for forcibly opposing the seizure of cattle or rescuing the same.
- Whoever forcibly opposes the seizure of cattle liable to be seized under this Act, and whoever rescues the same after seizure, either from a pound, or from any person taking or about to take them to a pound, such person being near at hand and acting under the powers conferred by this Act, shall, on conviction before a Magistrate, be punished with imprisonment for a period not exceeding six months, or with fine not exceeding five hundred rupees, or with both.| [Haryana].- Same as that of Punjab.Punjab Act 25 of 1964 and Central Act 31 of 1966, Section 88.[Punjab and Chandigarh].- In its application to the State of Punjab and Union Territory of Chandigarh, in Section 24, the words before a Magistrate shall be omitted.Punjab Act 25 of 1964, Section 2 and Sch. (w.e.f. 2-10-1964) and Central Act 31 of 1966, Section 88 (w.e.f. 1-11-1966).[West Bengal].- In its application to the State of West Bengal, in Section 24, section 24 shall be renumbered as sub-S. (1) and after sub-S. (1), as so renumbered, add the following sub-section, namely:(2) Offences under this section shall be cognizable and bailable.West Bengal Act 4 of 1956, Section 3 (w.e.f. 16-1-1956). |
| [Uttar Pradesh].- In its application to the State of Uttar Pradesh, after Section 24, insert the following section, namely:24-A. Compounding of offences under section 24.- The offences punishable under section 24 may, with the permission of the Court before which any prosecution for such offence is pending, be compounded,(a) where the cattle is rescued after seizure from a pound, by the local authority owning or maintaining the pound or, if such local authority has nominated any person in that behalf, by such person, and(b) in other cases by the person who was opposed in seizing the cattle or, as the case may be, from whom the cattle was rescued. Uttar Pradesh Act 12 of 1957, Section 3 (w.e.f. 30-3-1957). |
| Form of Charge ▼ |
| Form of Charge under section 24I,..............(name and office of the Magistrate, etc.),hereby charge you..............(name of the accused)as follows:That you,on or about the...............day of.............., at..............., forcibly opposed the seizure of cattle, namely,..............., liable to be seized under the Cattle-Trespass Act, 1871 and you rescued the same after seizure, either from a pond, namely,..............., or from a person, namely, this Act, and thereby committed an offence punishable under section 24 of the Cattle-Trespass Act, 1871 and within my cognizance.And I hereby direct that you be tried by this Court on the said charge. |